Haryana Wood Based Industries (Establishment And Regulation) Rules, 2022 (Amended upto 2022) 

[20 April 2022]

 

No. S.O. 19/C.A. 16/1927/Ss 41,42,51 and 76/2022.- WHEREAS, Haryana Government, Forest Department made the Haryana Forest Regulation of Wood-based Industries Rules, 2005 for regulation of Wood-based Industries in the State of Haryana and the same were published in the Haryana Government Gazette (Extraordinary), dated the 31st October, 2005;

AND WHEREAS, in compliance of the directions contained in order, dated the 5th October, 2015 passed by the Hon'ble Supreme Court of India in Writ Petition (Civil) No.202 of 1995, in the matter of T.N. God Varman Tirumala Versus Union of India and others, the Ministry of Environment, Forest and Climate Change, Government of India made the Wood-Based Industries (Establishment and Regulation) Guidelines, 2016 and the same were published in the Gazette of India, Extraordinary, dated the 11th November, 2016;

AND WHEREAS, the Ministry of Environment, Forest and Climate Change, Government of India has amended the said guidelines and the same were published in the Gazette of India, Extraordinary, dated the 11th September, 2017;

AND WHEREAS, the Wood-Based Industries (Establishment and Regulation) Guidelines, 2016 require the States to bring their existing rules in conformity to these guidelines as amended from time to time;

Now, therefore in exercise of the powers conferred by sub-section (1) read with sub-section (2) of section 41, sections 42, 51 and 76 of the Indian Forest Act, 1927 (Central Act 16 of 1927), the Governor of Haryana hereby makes the following rules for the establishment and regulation of Wood Based Industries in the State of Haryana, namely.

Rule - 1. Short title and commencement.

 

(1)     These rules may be called the Haryana Wood Based Industries (Establishment and Regulation) Rules, 2022.

(2)     They shall be applicable to the whole of the State of Haryana.

(3)     They shall deem to have come into effect from the date of notification of the Wood Based Industries (Establishment and Regulation) Guidelines, 2016.

 

Rule - 2. Definitions.

 

(1)     In these rules, unless the context otherwise requires,

(a)      "Act" means the Indian Forest Act, 1927 (Central Act 16 of 1927);

(b)      "competent authority" means Deputy Conservator of Forest or Divisional Forest Officer holding the charge of Territorial Forest Division;

(c)      "forest" means any forest area notified under the provisions of Indian Forest Act, 1927 (Central Act 16 of 1927) or other areas categorized as forests by the Honble Supreme Court of India;

(d)      "Form" means form appended to these rules;

(e)      "license" means a license granted under these rules;

(f)       "Primary Units" means units which use unprocessed wood such as saw mills, peelers, chipping units (having drum chipper which can process round logs) etc. or any other form such as Sandal, Katha Wood and Charcoal. Those wood based industrial units which operate with a band saw or re-saw or a round saw or circular saw of more than sixty centimetre diameter using round logs of species of domestic origin other than the ones declared as agroforestry species or notified as agricultural produce and/or exempted from the regime of felling regulations;

(g)      "Protected Area" shall have the same meaning as assigned to it under the Wildlife (Protection) Act, 1972 (Central Act 53 of 1972);

(h)     "registration" means a registration granted under these rules;

(i)       "round log" means piece of wood in its natural form, having mid girth of thirty centimetre or more under bark and shall include such round log even after its bark has been removed or its surface has been dressed, manually or by using a band saw or any other machine or equipment to make its cross section square or near to square for the purpose of ease in its transportation or storage;

(j)       "Saw Mill" means plants and machinery in a fixed structure or enclosure, for conversion of round logs into sawn timber;

(k)      "Sawn Timber" means beams, scantling, planks, battens and such other product obtained from sawing of a round log;

(l)       "Schedule" means Schedule appended to these rules;

(m)    "Secondary Units" means those wood based industrial units having machinery which take the wood from Primary Units for further processing such as standalone press without band saw and peeling machine, standalone slicer without peeling machine, units producing particle boards, Medium Density Fibre, Particle Board, Block Board, Paper Pulp, Rayon, Plywood pasting units without peeling;

(n)     "State Government" means the Government of Haryana.

(o)      "State Level Committee" means a committee constituted by the State Government under rule 3;

(p)      "Territorial Forest Division" means concerned territorial forest division of the State of Haryana;

(q)      "Wood Based Industry" means any industry which processes wood as its raw material (saw mills/veneer/plywood or any other form such as sandal, katha wood etc.).

(2)     Words and expressions used herein but not defined shall have the same meanings respectively assigned to them in the Indian Forest Act, 1927 (Central Act 16 of 1927).

Rule - 3. Constitution of State Level Committee.

 

(1)     The State Government shall constitute a State Level Committee consisting of the following permanent members, namely.

1.        Principal Chief Conservator of Forests (Head of Forest Force). Chairperson

2.        Principal Chief Conservator of Forests-cum- Chief Wildlife Warden. Member

3.        A representative of the Regional Office of the Ministry of Environment, Forest and Climate Change, Government of India. Member

4.        Additional Principal Chief Conservator of Forests (Forestry). Member Secretary.

5.        Additional Principal Chief Conservator of Forests (Development), Haryana. Member

6.        Chief Conservator of Forests (Hqrs.) Haryana. Member

7.        Representative of Haryana Forest Development Corporation, not below the rank of Chief General Manager. Member

8.        Director, Industries and Commerce Department, Haryana or his representative.  Member

 

(2)     The State Level Committee may co-opt any number of other officers working in the Forest Department and also officers from the Agriculture and Farmers Welfare Department, Haryana and Revenue and Disaster Management Department, Haryana.

(3)     The State Level Committee shall invite one representative to be nominated by all the Saw Mill Associations, as a special invitee to each and every meeting of the State Level Committee.

(4)     The State Level Committee shall meet at least once in three months.

(5)     The quorum of the meeting shall be at least fifty percent of the permanent members including Chairman.

Rule - 4. Powers and functions of State Level Committee.

 

The State Level Committee shall,

(i)       assess the availability of timber for Wood Based Industries every five years;

(ii)      assess quantity of different raw material requirement for Wood Based Industry which may be sustainably harvested from trees outside forest areas in the State;

(iii)     assess annual requirement of timber and other forest produce in the domestic markets in the State;

(iv)    maintain a database of timber and other raw materials utilized by each Wood Based Industry permitted to establish and operate in the State during each financial year;

(v)      approve appropriate locations for setting up of Wood Based Industry;

(vi)    approve the name of Wood Based Industry which may be considered for grant of fresh license or enhancement of the existing licensed capacity in case the State Level Committee is satisfied that timber is available legally for the said new Wood Based Industry (such as trees outside forest, forests etc.);

(vii)   ensure that the amount lying with the Forest Department as Corpus Fund (recovered from Wood Based Industry) shall be utilized for the cause of forestry and afforestation only.

(viii)  grant of fresh registration certificate/license or enhancement of the existing licensed capacity/transfer of units/change of ownership or any other issue pertaining to license/registration, in case the State Level Committee is satisfied that wood is available legally for the said Wood Based Industries (such as Trees outside forest, Forests, etc.);

(ix)    recommend to the State Government the various fee for grant of license, registration and green fee from time to time;

(x)      examine and make appropriate recommendation or any other matter referred by the State Government to the Ministry of Environment, Forest and Climate Change, Government of India.

Rule - 5. Estimated annual consumption of timber.

 

For the purpose of assessing the timber requirement of the Saw Mills, the annual requirement of round log for Saw Mills of different capacities may be fixed by the State Level Committee based on the criteria approved by the Central Empowered Committee of the Honble Supreme Court of India in the year 2007.

 

Rule - 6. Restriction on establishment of Wood Based Industry.

 

(1)     No person shall establish, expand installed capacity or operate any Wood Based Industry unless the same is registered and a license or registration is obtained under these rules.

(2)     No license or registration shall be granted to the industry situated within [five hundred metres][1] of aerial distance from boundary of nearest forests or protected areas, excluding roadside or railway side/canal side strip Protected Forest:

Provided that a Wood Based Industry may be established in an Industrial Estate or a Municipal area, irrespective of the aerial distance from the boundary of nearest reserved forest or protected forest.

(3)     No Wood Based Industry shall be granted license or registration, if it is located within the notified distance delineated for Eco Sensitive Zones, for each of the protected area, and as specified in the respective notification on Eco Sensitive Zones for each of such protected areas of the State:

Provided that nothing contained in these rules shall apply to the ordinary operations of domestic carpentry, furniture making units, wooden toy and handicraft making units, packaging making units and firewood depots, which do not use or have the facility for sawing, converting, cutting and processing round timber.

 

Rule - 7. Exemption of License.

 

The following Wood Based Industries not using round logs of domestic origin or operating without a band saw or re-saw or circular saw up to thirty centimeter diameter shall not require license, namely.

 

(a)      sawn timber, cane, bamboo, reed, plywood, veneers or imported wood procured from legitimate sources;

(b)      black board, medium density fibre board or similar wood based products procured from legitimate sources;

(c)      round log/timber from species declared as agroforestry/agricultural crops or exempted from the purview of section 4 of the Punjab Land Preservation Act, 1900 (Punjab Act 2 of 1900):

 

Provided that the State Level Committee may allow installation of circular saw of diameter up to sixty centimeter in such industries which have specialized requirement.

 

Rule - 8. Registration of Wood Based Industry.

 

(1)     Notwithstanding anything contained in rule 7, all the Wood Based Industries shall be registered with the State Level Committee and shall be regulated as per the orders issued by the State Government from time to time:

(3)     Provided that such Wood Based Industries submit an undertaking to the effect that they shall utilize round log or timber only obtained from species declared as agroforestry/agricultural crops and/or exempted from the purview of the felling and transit regulations in the State and procured from legitimate sources.

(2)     Any person desiring registration of Wood Based Industry shall make an online application to the State Level Committee for obtaining a license or registration in Form-I along with such fee, as specified in the Schedule.

(3)     On receipt of an application under sub-rule (2), the State Level Committee shall forward it to the competent authority. The competent authority shall make such inquiry as he deems fit and after satisfying himself subject to the guidelines issued by the State Government or Central Government from time to time and submit the application with his comments or recommendation to the State Level Committee.

(4)     The State Level Committee, subject to the fulfilment of all relevant conditions, may approve the application:

(4)     Provided that the State Level Committee shall have the powers to reject the application, if any, discrepancy is noticed in the application and/or the supporting documents at any point of time during application process or even after grant of registration.

(5)     No registration to a Wood Based Industry shall be approved without obtaining prior permission of the State Level Committee.

(6)     Existing Wood Based Industries which have been granted license prior to the notification of these rules and qualify the criteria for registration of units not requiring license shall make an application to the competent authority along with a fresh undertaking to the effect that it fulfil such criteria.

(7)     The competent authority shall issue a registration certificate, in the name of the industry assigning it a unique registration number, in Form II.

(8)     Any change in the details of registration like the change of name of proprietor or managing director, address, capacity, source of wood, species used, increase in capacity shall be made by the industry by applying online after paying requisite fees which may be accepted by the State Level Committee within three months of such application after scrutiny/verification. However, the name of the industries and unique registration number shall not be changed. In case, the name of industry requires to be changed, then the old registration shall be cancelled and a fresh registration of the newly named industry shall be applied for.

(9)     Notwithstanding anything contained in these rules, the State Level Committee may determine and specify the procedure and mechanism for approval of new registrations, as it may deem fit and in accordance with the provisions contained in the guidelines/rules.

 

Rule - 9. License to Wood Based Industry.

 

(1)     All Primary Units mentioned in rule 2 (1) (f) are required to be licensed under these rules.

(2)     Any person desiring to obtain license for Wood Based Industry shall make an application online portal to the State Level Committee for obtaining a license in Form-I along with such fee, as notified by the government from time to time.

(3)     On receipt of an application under sub rule (2), the State Level Committee shall forward it to the competent authority. The competent authority shall make such inquiry as he deems fit and after satisfying himself subject to the guideline issued by the State Government or Central Government from time to time and submit the application with his comments and recommendation to the State Level Committee.

(4)     The State Level Committee, based on the periodic assessment of wood availability in the State as stipulated in the guidelines, and subject to the fulfilment of all relevant conditions, may approve the application for license:

 

Provided further that the State Level Committee shall have the powered to reject the application, if any, discrepancy is noticed in the application or the supporting documents at any stage of time during application process or even after grant of license.

(5)     No license to a Wood Based Industry shall be approved without obtaining the prior permission of the State Level Committee.

(6)     The State Level Committee for the purpose of approval of licenses shall consider the availability of wood in the State as mentioned above and shall account for against the application only for those Primary Units which require license.

(7)     Notwithstanding anything contained in these rules, the State Level Committee may determine and specify the procedure and mechanism for approval of new license, as it may deem fit and in accordance with the provisions contained in the guidelines or rules.

 

Rule - 10. Grant of license or registration.

 

(1)     The State Level Committee shall seek applications from desiring individuals online portal and forward it further to competent authority to carry out necessary verifications. After receiving recommendations from competent authority, the State Level Committee shall issue a letter of offer to the applicant stipulating all the terms and conditions for grant of license or or registration, as the case may be.

(2)     Every person who has been issued letter of offer under sub-rule (1), shall submit the letter of acceptance, in such form, along with such fee and within a period of thirty days or such period, as may be specified by the State Level Committee. If the letter of acceptance is not submitted along with the requisite fee within the stipulated period, the application shall be liable to be cancelled and the processing fees shall be forfeited.

(3)     The State Level Committee after receipt of the acceptance letter along with the requisite fees, direct the competent authority to grant license in Form-II.

(4)     Every person who has been granted license or registration shall set-up and establish the Wood Based Industry within the time specified by the State Level Committee and intimate to the competent authority regarding establishment of such industry. The competent authority after completing satisfactory due diligence and having satisfied with the setup of unit along with machinery in accordance with the license or registration issued, shall report the same to the State Level Committee in a specified format:

Provided that if an applicant fails to set-up and establish an industry within the stipulated period, the license or registration shall be liable to be cancelled.

(5)     Every person who has been granted license or registration under these rules shall obtain necessary permissions or license or registration, as may be applicable under the Factories Act, 1948 (Central Act 63 of 1948) and all other such laws and regulations of Central and State Government or Local Authorities, as the case may be, which are in force from time to time.

(6)     Issuance of letter of offer or grant of license or registration to any person shall not confer any right to seek exemptions or relaxations in obtaining various permissions and it shall be the responsibility of such person to meet the stipulated requirements of various processes related to obtaining clearances/permissions from various departments/authorities.

(7)     All Wood Based Industries shall follow all environment and other regulations prescribed by the State Pollution Control Board, Central Pollution Control Board and Ministry of Environment, Forest and Climate Change, as applicable to these Industries under the Environment (Protection) Act, 1986 (Central Act 29 of 1986) and other Central and State Acts.

Rule - 11. Validity of license or registration.

 

Every license or registration granted under these rules shall remain valid for such period not exceeding five years from the date of issue or renewal, as the case may be.

 

Rule - 12. Renewal of license or registration.

 

(1)     Any person who has been granted license or registration under these rules, may apply on online portal to the competent authority for renewal of the license or registration in Form-III within a period of three months before the expiry of the period for which such license or registration was granted to him.

(2)     On receipt of an application, the competent authority shall make such inquiry, as he deems fit and after satisfying himself that such an application is in accordance with the guidelines issued by the State Government from time to time and forward his recommendations along with verification and comments to the State Level Committee within a period of thirty days from receipt of such application.

(3)     The State Level Committee, based on the verification done and comments submitted by the competent authority and subject to the fulfillment of all relevant conditions, may approve the application for renewal of license or registration and send it to the competent authority to grant of renewal of license or registration in Form-IV:

Provided that the State Level Committee shall have the powers to reject the application, if any, discrepancy is noticed in the application or the supporting documents at any stage of time during application process or even after grant of renewal of license or registration.

(4)     No license or registration to a Wood Based Industry shall be renewed without obtaining the prior approval of the State Level Committee.

(5)     The competent authority shall renew the license or registration after obtaining the approval of the State Level Committee.

 

Rule - 13. Fee.

 

The person seeking license or registration, renewal or transfer of license or registration under these rules, shall pay such amount of fees as notified by the Government from time to time.

 

Rule - 14. Transfer of license or registration on sale or succession.

 

(1)     Any person who has been granted license or registration under these rules may apply on online portal for transfer of the license or registration to the State Level Committee.

(2)     On receipt of an application on online portal, the State Level Committee shall forward it to the competent authority. The competent authority shall make such inquiry as he deems fit and after satisfying himself that such an application is in accordance with the guidelines issued by the State Government or Central Government from time to time and submit the application along with verification and comments and the relevant documents to the State Level Committee within a period of thirty days from the receipt of such application.

(3)     The State Level Committee, based on the verification done and comments submitted by the competent authority and subject to the fulfillment of all relevant conditions and the relevant documents in order, may approve the application for transfer of license or registration and forward it to the competent authority to grant transfer of license or registration:

 

Provided that the State Level Committee shall have the powers to reject the application, if any, discrepancy is noticed in the application or the supporting documents at any stage of time during application process or even after grant of transfer of license or registration:

 

Provided further that the State Level Committee shall not grant approval for transfer of such license or registration except in the following circumstances.

(a)      application for transfer of the license or registration has been made after the expiry of 5 year period from the date of issue of license or registration.

(b)      application for transfer of the license or registration has been made before the expiry of five years from the date of issue of such license or registration on the grounds of inheritance and succession or division of business;

(c)      application for transfer of the license or registration has been made before the expiry of five years period from the date of issue of such license or registration and the licensee or registrant is willing to pay such amount fixed by the government from time to time.

(4)     Transfer of license on sale/succession etc. shall be done only with the prior approval of the State Level Committee.

(5)     The competent authority shall transfer the license or registration in favour of the licensee or registrant after obtaining the approval of the State Level Committee and in accordance with the procedure prescribed by the State Level Committee in this regard.

Rule - 15. Re-location of Wood Based Industry.

 

(1)     Any person desiring to relocate any Wood Based Industry shall make an application to the State Level Committee which may enquire, or if it deems right may allow re-location of Wood Based Industry from one place to another.

(2)     No re-location of Wood Based Industries shall be allowed into area prohibited under these rules.

(3)     The total number of machines used and annual capacity of the industry before re-location shall not be increased.

(4)     The machine types shall not be changed from one type to another.

(5)     The Wood Based Industry machinery and premises shall not be leased to any person or firm without the prior approval of the State Level Committee.

 

Rule - 16. Appeal.

 

(1)     Any person aggrieved by any order passed by the Competent Authority under these rules may appeal before the State Level Committee within 60 days of passing of such an order.

(2)     Any person aggrieved by the decision taken by the State Level Committee may file an appeal before the concerned Regional Office of the Ministry of Environment, Forest and Climate Change at Chandigarh seeking appropriate relief within sixty days.

(3)     Head of Regional Office shall within sixty days of filing the appeal pass appropriate order.

(4)     If, for any reason, any person is aggrieved by the orders so passed in the appeal, he may prefer an appropriate petition/application/appeal in the Honble High Court having jurisdiction over the concerned State/UT.

 

Rule - 17. Maintenance of record.

 

(1)     Every Wood Based Industry shall maintain proper record of the receipt and disposal of timber in accordance with Form-V(A) and V(B).

(2)     The Wood Based Industry shall produce the record for scrutiny and checking of the timber, whenever it is required by the competent authority or any other officer authorized by him.

(3)     In case the industry does not use the installed capacity to the full effect, the State Level Committee may take appropriate remedial actions including modification of license capacity and even revoking of license in case the industry is not using its optimal capacity continuously for a period of two years which is extendable up to three years. However, the period of two years may be further extended by one more year by the State Level Committee if the license or registration holder is able to provide sufficient justification.

 

Rule - 18. Power to search the premises.

 

The State Level Committee or the competent authority or any other officer authorized by him, may at any time, enter the premises of any Wood Based Industry to ascertain the genuineness of the license or to check the timber.

 

Rule - 19. Revocation of license or registration.

 

Notwithstanding anything contained in these rules, the State Level Committee or the competent authority, where it has reasons to believe that a Wood Based Industry is operating in contravention of the provisions of these rules or guidelines or conditions of the license or registration or is indulging in activities prejudicial to the interest of forest conservation, he may after giving an opportunity of being heard, cancel, suspend or revoke the license or registration granted under these rules.

 

Rule - 20. Penalty.

 

Any contraventions of these rules shall be liable to penalty or punishment prescribed under section 77 of the Indian Forest Act, 1927 (Central Act 16 of 1927).

 

Rule - 21. Repeal and saving.

 

The Haryana Forest Regulation of Wood Based Industries Rules, 2005, Haryana Government, Forest Department, notification no. S.O. 34/H.F.R.W.B.I.R. 2005/R.6/2006, dated the 10th March, 2006 and Haryana Forest Management of Wood Based Industries Revolving Corpus Fund Rules, 2009 are hereby repealed:

 

Provided that such repeal shall not,

(a)      revive anything not in force or existing at the time at which the repeal takes effect; or

(b)      affect the previous operation of the rules so repealed or anything duly done or suffered there under; or

(c)      affect any right, privilege, obligation or liability acquired, accrue or incurred under the rules so repealed; or

(d)      affect any penalty, forfeiture or punishment incurred in respect of any offence committed against the rules so repealed; or

(e)      affect any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid:

Provided further that any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed as if the Haryana Forest Regulation of Wood Based Industries Rules, 2005 had not been notified.

FORM-I

 

[see rules 8,9]

 

APPLICATION FOR LICENSE/REGISTRATION TO SET UP AND OPERATE WOOD BASED INDUSTRIES

 

To

Member Secretary,

State Level Committee,

Wood Based Industries.

Subject:- Application for new license/registration to establish and operate Wood Based Industries/ Timber Depot.

1.        Applicant.

(i)       Name /Firm:

(ii)      Type of Applicant:

(iii)     Nature of Ownership:

(iv)    Name of Owner:

(v)      Fathers name:

(vi)    Date of birth:

(vii)   Permanent Address:

(viii)  Present Address:

(ix)    Phone Number/Mobile Number:

(x)      Email:

(xi)    PAN/GST Number:

(xii)   Aadhar Number:

2.        The proposed Unit:

(i)       Name:

(ii)      Location/Address:

(iii)     Forest Range/Division:

(iv)    District:

(v)      Distance from Nearest Reserved Forest:

3.        Type and category of the unit to be set up(Tick mark whichever is applicable):

(a)      Saw Mill

(b)      Veneer Mill

(c)      Plywood Industry

(d)      Standalone Chipper

(e)      Standalone Slicer

(f)       Standalone Press

(g)      Medium Density Fibre/High Density Fibre

(h)     Particle Board/Block Board/Paper Pulp/Rayon

(i)       Medium Density Fibre/High Density Fibre and Particle Board/Block Board

(j)       Katha Units

(k)      Charcoal Unit

(l)       Timber Depot

(m)    Others

4.        Raw material to be used (Tick mark whichever is applicable):

(a)      Wood from legal source

(b)      Sawn timber/materials from licensed saw-mills

5.        Detail of Forest produce to be store in Wood Based Units and Depots.

6.        Details of machinery to be installed (Saw, Peeler, Chipper etc.)

7.        Detail of land proposed for setup of unit.

(a)      Area:____________________________

(b)      Location: _____________________________________

(c)      Allotment/Plot Number ______________________

(d)      Village:__________________________________________

(e)      Town/City:____________________________

(f)       District: _________________

(g)      Name of the Industrial Estate: ______________

8.        Documents to be uploaded(Tick mark whichever is applicable):

(a)      Address Proof.

(b)      Applicant Photo

(c)      Identity Proof (Pan Card, Aadhar Card, Driving License or Voter Card).

(d)      Registration Certificate of the Firm/Society/Partnership or Company.

(e)      Location map of the unit showing the approach.

(f)       Document showing ownership/allotment of land.

Declaration:

(1)     I,____________________Proprietor/Managing Director of _________________ situated at _______________ declare that the aforesaid details are true to my knowledge and no information has been concealed from being disclosed that if found false subsequently, my application for license may be rejected.

(2)     I do hereby undertake that I shall comply with all the laws/rules/decisions relevant to the establishment and operation of Wood Based Industries unit and all the directions issued by the State Level Committee, Wood Based Industries Haryana, other government authorities and the Courts including the officers authorized by the State Level Committee as per Wood Based Industries (Establishment and Regulation) Guidelines, 2022.

Signature of Applicant/Aadhar One Time Password

verification.

 

FORM–II

 

[see rule 8 and 10]

 

PROFORMA FOR GRANTING LICENSE/REGISTRATION TO SETUP AND OPERATE WOOD BASED INDUSTRIES

 

License/Registration Number:_________________

Date ___________________

License is hereby granted to Shri/Smt/Ms/Firm _________________________________________ (in block letters) S/o,W/o, D/o ___________________________________ Resident of _________________________________ _______________________________________(hereinafter to be referred as License holder) to establish a Wood Based Industry under the provisions of Haryana Wood Based Industries (Establishment and Regulation) Rules, 2022 as per following details and subject to conditions given on the reverse of the Form:-

Date: Signature, name and designation of

Place: Issuing Authority with Seal

Conditions:

1.        The license shall be valid for a period of five (5) years from _________ to __________ and may be renewed as prescribed under the rules.

2.        The licensee shall not alter the location of the Wood Based Industry without obtaining prior permission in writing to the Divisional Forest Officer concerned.

3.        The Wood Based Industrial Unit shall be subjected to inspection at any time by any authorized Forest Officer.

4.        The Wood Based Industrial Unit shall keep and maintain registers, documents and accounts in the form as required under these rules.

5.        The Wood Based Industrial Unit licensed for a particular category shall not be converted into any other category without obtaining a fresh license.

6.        The capacity of the Wood Based Industrial Unit shall not be enhanced or any new machinery other than those mentioned in the license shall not be installed without the prior approval of the State Level Committee.

7.        The location or building of the Wood Based Industrial Unit mentioned in the license shall not be shifted without the prior approval of the State Level Committee.

8.        The name of the Wood Based Industrial Unit mentioned in the license shall not be changed without the approval/permission of the State Level Committee.

9.        The license or ownership of the wood based industrial unit shall not be transferred without the prior permission of the State Level Committee.

10.     The premises of the Wood Based Industries including the yard for storage shall be enclosed within a fence fitted with proper gates.

11.     All the round timber, sawn timber and wastage shall be properly stacked for facilitating stock taking and inspection of supervisory Forest staff.

12.     It shall be the personal responsibility of the licensee to obtain all necessary statutory permission/ clearance from the concerned department/agencies/ authorities

 

Note.- If the unit is found to have installed/operate any machine for which the license is not issued to the unit, permission given by the State Level Committee, Wood Based Industries, Haryana in respect of such unit shall be deemed to have been withdrawn/cancelled.

 

Date:

Place:

(Signature, name and designation of Issuing Authority with Seal)

 

FORM–III

 

[see rule 12]

 

PROFORMA FOR APPLICATION FOR RENEWAL OF LICENSE/REGISTRATION FOR WOOD BASED INDUSTRIES

 

To

Member Secretary,

State Level Committee,

Wood Based Industries.

Subject:- Application for renewal of license/registration of Wood Based Industries/ Timber Depot.

I hereby declare that the Wood Based Industrial Unit under License No._______dated ________ issued by the _____________________________ has been functioning in the same location, building with permitted installed capacity and using permitted raw material and under the same ownership as per the license and have not violated any of the conditions of license during its currency. The validity of license/registration is up to ________. The detail of the license/registration of Wood Based Industries is given as under.

1.        Applicant:

(i)       Name /Firm:

(ii)      Type of Applicant:

(iii)     Nature of Ownership:

(iv)    Name of Owner:

(v)      Fathers name:

(vi)    Date of birth:

(vii)   Permanent Address:

(viii)  Present Address:

(ix)    Phone Number/Mobile Number:

(x)      Email:

(xi)    PAN/GST Number:

(xii)   Aadhar Number:

2.        Detail of existing unit.

(i)       License/Registration number:

(ii)      Date of Issue:

(iii)     Valid Up to:

(iv)    Existing Location:

(v)      Whether transferred or not:

(vi)    If Yes, ( Specify Death Case, Ownership Transfer etc. and date of such Transfer)

(vii)   License/Registration issuing authority:

3.        Type and category of the unit (Tick mark whichever is applicable):

(a)      Saw Mill

(b)      Veneer Mill

(c)      Plywood Industry

(d)      Standalone Chipper

(e)      Standalone Slicer

(f)       Standalone Press
 

(g)      Medium Density Fibre/High Density Fibre

(h)     Particle Board/Block Board/Paper Pulp/Rayon

(i)       Medium Density Fibre/High Density Fibre and Particle Board/Block Board

(j)       Katha Units

(k)      Charcoal Unit

(l)       Timber Depot

(m)    Others

4.        Details of existing machinery installed (Saw, Peeler, Chipper etc.):

5.        Documents to be uploaded(Tick mark whichever is applicable):

(a)      Address Proof.

(b)      Applicant Photo.

(c)      Identity Proof (Pan Card, Aadhar Card, Driving License or Voter Card).

(d)      Registration Certificate of the Firm/Society/Partnership or Company.

(e)      Registration Certificate of the unit in Industries Department.

(f)       Location map of the unit showing the approach.

(g)      Document showing ownership/allotment of land.

(h)     Copy of existing License.

(i)       Copy of transferred certificate (if applicable)

I hereby apply for the renewal of the license/registration for a further term as provided in the Haryana Wood Based Industries (Establishment and Regulation) Rules, 2022.

Date:

Place: (Signature of the Licensee)

FORM-IV

 

[see rule 12]

 

PROFORMA FOR RENEWAL LICENSE/REGISTRATION FOR WOOD BASED INDUSTRIES

 

License Number_____________ dated__________________ is hereby renewed in favour of Sh/Smt/Ms/Firm/ ____________________________ under the provisions of Haryana Wood Based Industries (Establishment and Regulation) Rules, 2022 as per following details and subject to conditions given on the reverse of the form.

 

Date:

Place: (Signature, name and designation of Issuing Authority with Seal)

Note: Same conditions for grant of license in Form II shall apply and to be printed on the reverse of this renewed License/Registration.

 

FORM-V (A)

 

[see rule 17 (1)]

 

Form of Register showing Receipts of Forest Produce in Wood Based Industry and Depot.

 

 

 

FORM-V (B)

 

[see rule 17 (1)]

 

Form of Register showing the disposal of Forest Produce in the Wood Based Industry and Depot

 

 

 [1] Substituted by Haryana Wood Based Industries (Establishment and Regulation) Amendment Rules, 2022.